Section 18 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
18. Grounds for declaring the election of the returning candidate to be void.
- If the State Government is of opinion,-(a)that the result of the election has been materially affected,-(i)by the improper rejection or refusal of a vote; or(ii)by any non-compliance with the provisions of the Act or of any of these rules; or(b)that the nomination of any candidate has been wrongly rejected or that the nomination of the successful candidate or of any other candidate who has not withdrawn his candidature has been wrongly accepted;the State Government shall declare the election of the returned candidate to be void.
